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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Andhra Pradesh - Subsection

Section 4(iv) in Andhra Pradesh Excise (Grant of licence of selling by in-house and conditions of licence) Rules, 2005

(iv)In-house consumption in Military canteens (Licence in Form CS-1). - The holder of licence in Form CS-1 shall be permitted to sell Foreign liquor and Indian liquor, in glasses or pegs for consumption within the licenced premises by the defence personnel within the military' canteens' or clubs, but he shall not sell the liquor for removing it out of the licensed premises.